Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(2) in The Orissa Pension to Indigent Artists Rules, 1976 (2)The Secretary of the Department shall be competent to cause necessary enquiries to ascertain the eligibility of an artist in terms of Clauses (i) to (v) of Sub-rule (1).
